Section 22 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
22. The manner of seizure of goods by the local authority, including preparation and issue of list of goods seized.
- Under Section-19 of the Act, following steps may be followed with regard to seizure of goods:(i)Only the authorized person from the local authority will conduct seizure of goods.(ii)The list of goods seized will be made by the concerned authority and the same will be duly signed by the concerned authority.(iii)The street vendor, whose goods are seized, will be given proper receipt by the authority.
